SITARAM JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This case is called out and taken up for hearing from the list of final hearing cases under the category of "Other Than Above".

(2.) The present petition filed u/Art. 226/227 of the Constitution assails the order dated 27/5/2006, P/1 passed under section 92(2) of the Panchayat Raj Avam Gram Swaraj Adhiniyam 1993 (for brevity 1993 Adhiniyam) by which the prescribed authority, the SDO, Sheopur (M.P.) has directed to send the petitioner to civil jail on his failure to deposit a sum of Rs. 1,97,759/- belonging to Gram panchayat Nagar Gawda, district Sheopur.

(3.) The facts of the case reveal that the petitioner was a Sarpanch of Gram Panchayat till 2005 where after another person was elected as Sarpanch. It is alleged that certain civil construction work initiated by the petitioner as Sarpanch could not be completed due to expiry of tenure and since the successor Sarpanch belonged to rival political party he did nothing to complete the said civil work commenced by the petitioner leading to incomplete civil construction work suffering the vagaries of nature leading to dilapidation.